VASANTHARAJ Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 17/10/2022 for the alleged offence under Ss. 5(1), 5(j) (ii), 6, 16, 17 of Protection of Children from Sexual Offences Act in Crime No.48 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of prosecution is that victim is a mentally challenged child and she is aged about 17 years and she was forced to have physical contact with the petitioner. Subsequently, she got conceived and aborted. Hence, the complaint was registered against the petitioner.

(3.) The learned counsel appearing for petitioner submitted that he is a married man and he has kids and all are relatives. He would further submit that due to previous enmity, a false complaint was lodged against him. He would submit that as per the complaint, she made a false allegation that she had seen both the petitioner and victim girl, when they came out from her sister's house and alleged that he had forceful physical contact with the victim girl. He would submit that he is no way connected with the offence and he has not committed any of offence as alleged by the respondent police. He would also submit that he will abide by any condition imposed by this court. He would also submit that the petitioner has been suffering incarceration for more than 58 days from 17/10/2022. Hence, he prayed to grant bail to the petitioner.